AJAY RASTOGI, J. - (1.) Instant writ petition is directed against order of the ld.Central Administrative Trbiunal (for short 'the ld.Tribunal') dismissing the Original Application dt.14.03.2014.
(2.) The facts of the case which culled out from the record are that the petitioner was appointed as Scientific Assistant 'B' on 19.05.1980 & further promoted on the post of Scientific Assistant 'E' and as Scientific Officer 'D' & 'E' on 01.06.2000 w.e.f. 01.02.1996 & w.e.f. 01.02.2001 vide order dt.20.09.2001 and became eligible for promotion under merit- promotion scheme on the post of Scientific Officer 'F', as initially alleged by him on 01.08.2006 having completed five years as Scientific Officer 'E'.
(3.) Later the facts revealed that none of the person junior to him was promoted on the post of Scientific Officer 'F' from 01.08.2006. Thus, his claim was that he has been denied of fair consideration while the promotions were made by the Selection Committee to the post of Scientific Officer 'F' w.e.f. 01.07.2009.;